Karnataka High Court
Mr Kumar Dinesh Seth vs M/S Mro Tek Limited on 28 April, 2016
Author: Vineet Kothari
Bench: Vineet Kothari
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
Dated this the 28th day of April, 2016
Before
THE HON'BLE DR JUSTICE VINEET KOTHARI
Company Application 41 / 2016 in COP 20 / 2016
Between
Mr Kumar Dinesh Seth
50 yrs S/o Sri Dinesh Seth
R/a 5/6, Leo Residency Apartment
Ground Floor, V V Puram
Bangalore 4 Applicant
(By Sri Ajesh Kumar, S. Adv.)
And
1 M/s MRO-TEK Limited
Regd.off: Bellary Road
Hebbal, Bangalore
By its Mng. Director Mr H Nandi
2 Union of India - by its Secretary
Ministry of Company Affairs
Central Secretariat
New Delhi 110 001 Respondents
(By Sri Uday Holla, Sr. counsel for
Sri H N Narendra Dev, Adv. For R1)
Application is filed under S.440 of the Companies
Act r/w Rules 6 and 9 praying to appoint a Provisional
Liquidator to take over the day to day affairs of the
respondent Company, etc.
2
Application coming on for Admission this day, court
made the following:
ORDER
This application filed for appointment of Provisional Liquidator is not pressed in view of the deletion of the prayer for winding up of the respondent 1 company under S.433 F of the Companies Act, 1956.
Ordered accordingly.
Sd/-
Judge an